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Judgment
Biraja Prasanna Satapathy, J
This matter is taken up through hybrid mode.
Heard learned counsel for the parties.
The Petitioners have filed the present Writ Petition with the following prayer: -
“Under the above circumstances, it is humbly prayed that the writ petition may be allowed.
(a) a writ of mandamus or an appropriate writ may be issued commanding the opposite parties to extend the benefits of Odisha Education (Leave of Teachers and other members of the staff of Aided Educational Institutions) Rules, 1977, pensionary benefits under the Odisha Aided Educational Institutions Employees Retirement Benefit Rules, 1981 and G.P.F. benefits under the Odisha Aided Educational Institutions Employees General Provident Funds Rules, 1983 by allowing the petitioners to subscribe for GPF under the said Rules, 1983 keeping in view the ratio decided in the case of Ritanjali Giri @ Paul Vrs. State of Orissa and Others, reported in 2016 (1) ILR-CUT-1162 and in the case of Prasanta Kumar Mohapatra and Others vrs. State of Odisha and Others (W.P.(C) No.23312 of 2020 disposed of on 28.09.2021) within a time to be stipulated by this Hon’ble Court.
(b) any other order/orders or direction/directions may be issued so as to give complete relief to the petitioners;
And for this act of kindness, the petitioners shall as in duty bound remain ever pray.”
Learned counsel for the Petitioners submits that through highlighting their grievances, the petitioners have filed a representation vide Annexure-2 to the Writ Petition, but till date nothing has been done in the matter. In such background, they pray that a direction be issued to opposite party No.1 to take a decision on the above noted petition within a specific time period.
Considering the submissions made and without expressing any opinion on the merits of the case, this Court directs opposite party No.1 to take a decision on the above noted petition in accordance with law, within a period of three months from the date of production of certified copy of this order and communicate the result of such exercise to the petitioners.
The Writ Petition is disposed of accordingly.
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